Section 16 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
16. Stamping of Weights or Measure.
(1)The Inspector shall stamp every weight or measures, if after verification he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act and complies with the requirement of the Act and these rules, with a stamp of uniform design issue by the Controller :Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put stamp thereon, the Inspector shall take such action as may be directed by the Controller by a general or special order in writing.(2)The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March, second quarter shall be of the months of April, May and June third quarter shall be of the months of July, August and September and fourth quarter shall be for the months of October, November and the December. Such quarters shall be indicated by letters A,B,C and D, respectively.(3)On completion of verification and stamping the Inspector shall issue a certificate of verification in the form set out in Schedule XI.(4)Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who had issued the certificate, for the issue of a duplicate certificate of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees five.(5)On receipt of an application under Sub-rule (4) the Inspector shall issue to the applicant a duplicate copy of the certificate of verification marked "DUPLICATE".
